VIGNESHWARAN @ VIGNESH RAM Vs. STATE

JUDGEMENT

(1.) It is an application seeking a direction to the learned Juvenile Justice Board, Nagercoil, to consider and pass orders on the bail petition filed by the petitioner on the same day of his appearance in Crime No.325 of 2016 on the file of the respondent Police. A case has been registered against the petitioner, who is stated to be aged 17 years, under Sections 294(b), 323 and 506(ii) IPC.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the respondents.

(3.) When a specific question was posed as to why a direction is required in a case where bail is mandatory under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "the Act"), the learned counsel for the petitioner submitted that the bail application of the juvenile is not being considered on the same day of appearance, as the Juvenile Justice Board wants the report of the Probation Officer before the grant of bail and that compels the minor to stay in Observation Home which the petitioner wants to avoid. Under such circumstances, this application for direction is taken up.